Highlights Centre amends the Legal Metrology (Packaged Commodities) Rules, 2011 for enhanced protection of consumer rights In order to protect interest of consumers, Central Government amends the Legal Metrology (Packaged C.....
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JUDGMENTS Non recovery of weapon is not ground for not framing charges under Section 397 Of IPC(08.11.2021) Present petition is directed against the order passed by the learned District and Sessions Judge, ar..... Once there is an arbitration clause in the agreement, it is obligatory for the court to refer the parties to arbitration in terms of the said agreement(09.11.2021) The present petition under Article 227 of the Constitution of India impugns the judgment passed by t..... In comparative advertising, the comparing of one's goods with that of the other and establishing the superiority of one's goods over the other is permissible, without defaming goods of others(09.11.2021) It is the case of the Plaintiff that, it is an internationally renowned company and is involved in t.....
INTERNATIONAL CASES Statutory provision should not be interpreted so as to alter the commo.....(08.11.2021) The appeal concerned the construction to be placed on ‘collection costs’ as defined in Section 1 and.....
NOTIFICATIONS & CIRCULARS Write-off of debt securities h.....(08.11.2021) 1. SEBI, vide circular number IMD/FPI&C/CIR/P/2019/124 dated November 05, 2019, read with circular number SEBI/HO/IMD/FPI&C/CIR/P/2020/177 dated Septe..... Directions under Section 35 A .....(08.11.2021) 1. The Reserve Bank of India issued All Inclusive Directions to Millath Co-operative Bank Limited, Davangere, Karnataka under Section 35 A read with S..... Investment by Foreign Portfoli.....(08.11.2021) 1. Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Schedule 1 to the Foreign Exchange Management (Debt Instruments) Regu.....
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